BABULAL AND ANOTHER Vs. ASHWANI KUMAR AND OTHERS

JUDGEMENT

(1.) A show cause notice for admission of this revision was issued to the non-applicants. They have appeared through Counsel. Copy of the judgment of the Trial Court, the pleading of the parties and a copy of the reply to the injunction application have been supplied to the Court. The Counsel agreed that the revision be finally heard and decided. I have heard the counsel for the parties.

(2.) This revision under Sec. 115 Civil Procedure Code has been directed against the order dated 30.8.1995 passed by the 1st Additional District Judge, Rewa in M.A. No. 20/94 whereby the order dated 15.9.94 of the III Civil Judge, Class II, Rewa granting temporary injunction in favour of the present applicants/ plaintiffs has been set aside.

(3.) In short, the suit is for obtaining relief of declaration of their title and permanent injunction restraining the defendants from interfering with the possession of the plaintiffs on the suit lands. According to the plaint allegations, the plaintiffs claimed title to the suit lands by inheritance from their main ancestor Dev Krishna. They claimed continuous possession on the suit lands from the year 1924-25.